Securities And Exchange Board Of India - Subsection
Section 20(2A) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
(2A)[ At least three directors, with at least one being an independent director, shall be members of the Committee.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).]
